BALRAM Vs. MAHILA KESHAR BAI

JUDGEMENT

(1.) THIS is tenant's appeal. He was unsuccessful in both the Courts below.

(2.) THE respondent landlord filed a suit seeking eviction of the appellant on the following grounds :

(3.) THE learned counsel appearing for the tenant has argued that the finding with regard to arrears of rent has not been properly recorded. According to him, some rent was tendered in an earlier suit filed by Balram against Kesharbai. According to him, this suit bears No. 176 -A/80. The learned counsel for the appellant was asked to indicate any document which may indicate that any rent was deposited in the previous litigation. After going through the record, he was unable to substantiate his argument. As such, the findings of fact recorded by the Court below with regard to non -payment of rent and that the appellant was in arrears of rent, cannot be said to be the findings which required interference by this Court in second appeal.